Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) The petitioner has claimed the following relief when the petition was initially filed: (i) a writ of mandamus directing the respondent No. 1 to recover the amount of Rs. 1,99,821.10 from respondent No. 2 in pursuance of the recovery certificate dated 8.9.1999 issued by the respondent No. 3 within some fixed period of time in execution of Award dated 20.9.95 passed by the Labour Court (II) U.P. Ghaziabad in Adjudication Case No. 39/92. (ii) Any other writ order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case of the petitioner. (iii) Award costs of the writ petition and counsel's fee to the petitioner. 2. An award dated 20.9.1993 was made by the Labour Court in favour of the petitioner which was challenged by respondent No. 2 in Writ Petition No. 2,0168 of 1994. The writ petition filed by respondent No. 2 having been dismissed vide judgment and order of this Court dated 25.9.1998, the judgment and order of this Court became final as the same was not challenged before the Hon'ble Supreme Court.
(3.) The petitioner came up before this Court with the grievance that the amount awarded to him under the award has not been released in his favour.;